BHASKARAN NAIR Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner, who is the accused in Crime No.264/07 of Chengamanadu Police Station for offences punishable under Secs.419, 468 and 471 I.P.C. read with sections 12(b) and 12(d) of Indian Passport Act, seeks his enlargement on bail. Petitioner was arrested on 20.4.2007.

(2.) I heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Having regard to the nature of the offences, the duration of judicial custody of the petitioner and the other circumstances of the case etc., I am inclined to grant bail to the petitioner but only with effect from a future date. Accordingly, the petitioner is directed to be released on bail with effect from 14.5.07 on his executing a bond for Rs.10,000/- (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M.-I, Aluva and subject to the following conditions: